MAANSURBHAI HARSURBHAI VAVADIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellant preferred Criminal Misc. Application No. 230 of 2021 before the Court of learned Additional Sessions Judge, Rajula u/s. 439 of the Code of Criminal Procedure, 1973 requesting to enlarge the appellant on regular bail on account of offence being registered vide C.R. No. 11193062210558 of 2021 with Dungar Police Station, Dist: Amreli for the offence punishable u/s. 323, 324, 325, 504, 506(2) of the Indian Penal Code and u/s. 3(1)(r), 3(1)(s), 3(2)(va) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocity) Act, 1989 (for short "the Atrocities Act"), the learned Additional Sessions Judge, Rajula rejected the said application on 3/12/2021.

(2.) Feeling aggrieved by the said order, the appellant preferred present appeal u/s. 14A of the Atrocities Act.

(3.) Notice issued by this Court has been duly served to the respondent no. 2 as per the report dtd. 10/1/2022 made by learned Principal District and Sessions Judge, Amreli. Though, today, when the matter was called out, none was present for and on behalf of the respondent no. 2 to assist this court in the present appeal.